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Judgment
5 paragraphs · 118 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in TP No. 69 of 2020.
As prayed on behalf of respondent, two weeks' time is granted for filing reply / counter affidavit. Same time is granted to the petitioner for filing
affidavit of service in TP Nos. 65 and 68 of 2020. In other petitions, as per affidavit of service notices have been served between 14.2.2021 and
1.3.2021. Sufficient time has already lapsed. If the respondents in these petitions do not appear by the next date, they shall be proceeded exparte.
Post the matter before the Court of Registrar on 6.9.2021 for passing necessary orders and directions to make the petitions ready for hearing.